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State of Uttar Pradesh - Section

Section 4 in The U.P. Foodgrains (Procurement and Regulation of Trade) Order, 1982

4. [ Limits of stocks for licensed dealers. - [(1) No retailer, wholesaler, commission agent and manufacturer shall in a day have in his stock food-grains in excess of the limits specified below:

(i)Wheat-
(a) Retailer 50 Quintals.
(b) Wholesaler 150 Quintals.
(c) Commission Agent 150 Quintals.
(d) Manufacturer A quantity corresponding to the three days manufacturingcapacity.
(ii)Other foodgrains as specified in Clause II of the Uttar Pradesh Scheduled Commodities Dealers (Licensing and Restrictions on Hoarding) Order, 1989 as amended from time to time.]
(2)No retailer, wholesaler and commission agent shall purchase, sell or store for sale wheat each day in quantities exceeding the limits specified in sub-clause (1) for each of them.
(3)No wholesaler, commission agent and manufacturer shall despatch his wheat from any place other than the place of his business except in special circumstances and with the prior permission of the Controller.
(4)Above stock limit shall not be applicable for such stock of wheat which is purchased by the commission agent under the price support scheme for any purchasing agency appointed as such by the State Government.Explanation. - Quantities of wheat meant for despatch to outside the place of his business by wholesaler, or commission agent kept at the premises of a transport/forwarding agency or at a railway station shall be deemed to be included in his stock limit for so long as that quantity of wheat is not loaded for the place of destination in a truck or in any other mode of transport or railway wagons.] [clause 4 Substituted by Notification No. P-105-B/XXIX-Food-5-5 (42) 80, dated 8th May, 1984, published in U.P. Gazette (Extraordinary), Part IV, section (Kha), dated 8th May, 1988.]